Section 58 in Management and Preservation of Properties of Religious Institutions Rules
58. [ Payment to contractors by Thiruppani Committee. [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]
- The payments to contractors or workmen shall be made only after check-measurements and on bills countersigned by the President of the Thiruppani Committee. In cases of resignation or removal or dismissal of the President of the Thiruppani Committee, the Assistant Commissioner, Deputy Commissioner, Joint Commissioner or the Commissioner, as the case may be, shall authorise the Executive Officer to pay the legitimate dues.]
